MAHESH YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Let the defect(s), if any, be removed within two weeks from today.

(2.) Heard learned counsel for the appellant and learned Spl .P.P. for the State.

(3.) The present appeal under Sec. 14(A) (2) of the Schedule Caste/Scheduled Tribe, Prevention of Atrocities Act, (hereinafter referred to 'SC/ST Act') has been preferred against the order dtd. 10/6/2022 passed by the learned Exclusive Special Judge (SC/ST), Gaya in I.A. No.09 of 2022 arising out of Kotwali P.S. Case No. 410 of 2021 lodged under Ss. 302, 337, 338, 427, 504, 506, 120(B)/34 of the I.P.C. read with Ss. 3(2) (va) SC/ST Act.